Section 9(2) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
(2)Without prejudice to the generality of the provisions of sub-section (1), the Board shall also in particular discharge and perform all or any of the following duties and functions, namely :-(a)to start, encourage, assist and carry on village industries and to carry on trade or business in such industries and in the matters incidental to such trade or business;(b)to encourage establishment of co-operative societies for village industries;(c)to conduct training centres and to train people thereat or to arrange for such training at any other institution within or outside the State of Madhya Pradesh with a view to equipping them with the necessary knowledge for starting or carrying on village industry;(d)(i)to manufacture tools and implements required for carrying on village industries and to manufacture the products of such industries;(ii)to arrange for the supply of raw materials and tools and equipments required for the said purpose; and(iii)to sell and to arrange for the some of the products of the said industries;(e)to arrange for publicity and popularisation of finished products of village industries by opening stores, shops, emporia or exhibitions and to take suitable measures for the purpose;(f)to endeavour, to educate public opinion in favour of such industries and to impress upon the public the advantages of patronising products thereof;(g)to seek and obtain advice and guidance of experts in village industries;(h)to undertake surveys, collect statistics and to undertake all work incidental to the proper planning of village industries;(i)to participate in regional and all India meetings, conferences or exhibitions of village industries and to organise such meetings, conferences or exhibitions in the State;(j)to carry on such other activities as are incidental and conducive to the objects of this Act; and(k)to discharge such other duties and to perform such other functions as may be prescribed or as the State Government may direct for the purpose of carrying out the objects of this Act.
